Section 46A(1) in The Punjab Agricultural Produce Markets Act, 1961
(1)Notwithstanding anything contained in any other law for the time being in force, -(a)all property, movable and immovable and all interests of whatsoever nature and kind therein of the State Government in respect of mandi portion of the mandi townships established by the Colonization Department under the Punjab New Mandi Townships (Development and Regulation) Act, 1960, shall vest in the Committee;(b)anything done or any action taken including any notification, order, scheme, or rule made, permission granted or issued under any proviso of the Punjab New Mandi Townships (Development and Regulation) Act, 1960, relating to the mandi portion shall, so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been done or taken under the provisions of this Act unless and until it is superseded by anything done or any action taken under this Act;(c)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the State Government, under the Punjab New Mandi Townships (Development and Regulation) Act, 1960, in respect of mandi portion only, shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Committee;(d)all taxes, fees and other sums of money in respect of the mandi portion due to the State Government under the Punjab New Mandi Townships (Development and Regulation) Act, 1960, shall be deemed to be due to the Committee;(e)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by, or against the State Government under the Punjab New Mandi Townships (Development and Regulation) Act, 1960 and the Colonization of Government Lands (Punjab) Act, 1912, in respect of mandi portion only, may be continued or instituted by, for or against the Committee.
